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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(5) in Bihar Anti Terrorist Squad Rules, 2014

(5)Inspector General can formulate tactical plans based on intelligence inputs about terrorists or their activities and carry out followup operations by deploying such groups under the command and control of supervisory officers. Planned campaigns against terrorists can also be given a special name.